PRABHAKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A2, A4 and A6 have preferred Criminal Appeal No. 478 of 2005, A1 preferred Criminal Appeal No. 560 of 2005 and A3, A5 and A7 preferred Criminal Appeal No. 661 of 2005.

(2.) TOTALLY, nine accused faced the trial, but, A8 and A9 were acquitted by the Trial Court of all the charges framed as against them. A1 to A7 were found guilty for offence under section 120b and were sentenced to undergo life imprisonment and pay a fine of Rs. 1000/= with default sentence. A2 to A7 were convicted for offence under section 364a IPC and sentenced to life imprisonment and pay a fine of Rs. 1000/= with default sentence and they were also convicted for offence under section 386 IPC and sentenced to undergo one year rigorous imprisonment and pay a fine of Rs. 500/= with usual default sentence. The aforesaid sentence imposed by the Trial Court was ordered to run concurrently.

(3.) THE charges as against A1 to A9 are that they conspired together to abduct the industrialist Subramaniam for ransom and thereby all of them committed an offence punishable under section 120b IPC. During the course of the said transaction, A2 to A7 having abducted the said Subramaniam for ransom, extorted a gold chain and a gold ring apart from a sum of Rs. 2,00,000/= and thereby they committed offences punishable under section 364a and 386 IPC.